J SENTHILKUMAR Vs. SPECIAL CHIEF ENGINEER

JUDGEMENT

(1.) This writ petition has been filed challenging the tender notification dated 05.05.2010 of the first respondent and for a consequential direction to the respondents to furnish tender forms to the petitioner in order to enable him to participate in the tender relating to Highway No.209 for the distance mentioned in the above said notification.

(2.) The petitioner states that he is a road contractor by profession and he is engaged in this business for several years. He is a regular participant in all the auctions and he has been regularly awarded the road contracts.

(3.) The petitioner further states that the first respondent issued a tender notification in the local newspaper on 05.05.2010 calling for tenders from the general public for the work of re-laying of roads in National Highway No.209 for the distance mentioned therein. The project cost is Rs.790 Lakhs. It is stated that the tender forms could be collected from the office of the second respondent, on submitting a demand draft drawn in the name of the second respondent for a sum of Rs.15,600/-. The last date for the issuance of tender forms was fixed as 11.06.2010. The last date for submission of the tender forms with all particular was fixed as 16.06.2010 upto 03.00 p.m. and the date of opening of tender was fixed at 03.15 p.m. on 16.06.2010.